Jammu & Kashmir High Court - Srinagar Bench
Aali Mohd Dar & & Anr vs Ut Of J&K & Others on 29 May, 2023
Author: Tashi Rabstan
Bench: Tashi Rabstan
Page 1 of 2
Sr. No.180
Suppl. List
IN THE HIGH COURT OF JAMMU & KASHMIR AND
LADAKH AT SRINAGAR
WP(C) No.1295/2023
CM No.3039/2023
AALI MOHD DAR & & ANR. ...PETITIONER(S)
Through: Mr. M. Ashraf Wani, Advocate.
Vs.
UT OF J&K & OTHERS ....RESPONDENT(S)
Through: None.
CORAM:HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE (ORDER)(OAL) 29.05.2023
1) It is the case of the petitioners that petitioner No.1 was appointed as Computer Assistant and petitioner No.2 was appointed as Sweeper, however, they have been denied further promotion because of non-availability of their service books with the Administrative Department as the same have been seized by the investigating agency, hence the petitioners have filed the present petition.
2) Since the petitioners are seeking a very innocuous relief of directing the respondents to make available service books of the petitioners, which are lying with respondent No.3, to respondent No.4 and 5 so as to make entries in their service record, therefore, I deem it appropriate to dispose of the Page 2 of 2 instant petition by directing respondent No.3 to furnish service books of the petitioners to respondent No.4 and 5 after retaining Xerox copies thereof. Respondent No.4 and 5, after making necessary entries in the service books of the petitioners shall return the same to respondent No.3 for further follow up, if any.
Disposed of.
(Tashi Rabstan) Judge Srinagar;
29.05.2023 "Bhat Altaf, PS"